High Courts30 Sept 2026Allowed
Shankar Kishanrao Rathod Vs Tejerao Chatru Pawar & Anr.
Bombay High Court · (2026) 09 BOM CK 5603
Indian Penal Code-Section 381, 378
COURT ARCHIVE
Bombay High Court judgments
76,704 judgments · page 3 of 3,836
High Courts30 Sept 2026
Smt. Ashwini W/o Mahendra Korde Vs Sou. Gita Ramkrishna Nimje
Bombay High Court · (2026) 09 BOM CK 5598
Specific Relief Act, 1963-Section 16(c)Maharashtra Gunthewari Development Act, 2001Code of Civil Procedure-Order XLI Rules 23 and 23-A
High Courts30 Sept 2026Dismissed
Pawan Subhash Sonawane Vs The State Of Maharashtra
Bombay High Court · (2026) 09 BOM CK 5597
Indian Penal Code-Section 354-A(1)(i)Protection of Children from Sexual Offences Act-Section 8
High Courts30 Sept 2026Allowed
Madhav S/O Mohanaji Jarande Vs The State Of Maharashtra
Bombay High Court · (2026) 09 BOM CK 5596
Electricity Act, 2003-Section 135Indian Evidence Act-Section 65-B
High Courts30 Sept 2026
Sudhir Jain & Anr. Vs Shrikrishna Buty
Bombay High Court · (2026) 09 BOM CK 5682
Maharashtra Rent Control Act, 1999-Section 16(1)(g)Transfer of Property Act, 1882-Section 107Partnership Act, 1932-Section 69(2)
High Courts30 Sept 2026Dismissed
Annasaheb Chudaman Patil College Of Engineering & Anr. Vs University Of Mumbai & Ors.
Bombay High Court · (2026) 09 BOM CK 5680
Constitution of India-Article 227Maharashtra Public Trust Act, 1950Delhi School Education Act-Section 10
High Courts30 Sept 2026Dismissed
The Salsette Catholic Cooperative Housing Society Ltd. Vs The Divisional Joint Registrar, Co-Operative Societies, Mumbai Division & Ors.
Bombay High Court · (2026) 09 BOM CK 5677
Maharashtra Co-operative Societies Act, 1960-Section 22(2), 22, 41, 154B-12, Chapter XIII-BIndian Registration Act, 1908-Section 17(1)(b), 17(1)(c)
High Courts30 Sept 2026Disposed Of
The Official Liquidator of M/s. Sonal Garments India Pvt. Ltd. Vs The Collector, Mumbai & Ors.
Bombay High Court · 2020 INSC 561
Maharashtra Land Revenue Code, 1966-Section 37A, 37A(1), 37A(2), 295Maharashtra Stamp (Determination of True Market Value of Property) Rules, 1995-Rule 4(6)Maharashtra Land Revenue Code (Second Amendment) Act, 2012
High Courts30 Sept 2026Dismissed
Mr. Manoj Punamchand Oswal Vs Shri. Vijay Omkarmal Gandhi & Anr.
Bombay High Court · (2026) 09 BOM CK 5675
Code of Criminal Procedure, 1973-Section 397, 401Negotiable Instruments Act, 1881-Section 138, 118, 139, 118(a)The Indian Evidence Act
High Courts30 Sept 2026Disposed Of
H. P. Diamonds India Pvt. Ltd. Vs The Deputy Commissioner Of Income Tax, 14(2)(1), Mumbai & Ors.
Bombay High Court · (2026) 09 BOM CK 5671
Income Tax Act, 1961-Section 56(2)(ix), 68, 139, 142, 142(1), 143, 143(2), 143(3), 144, 147, 148, 151Constitution of India-Article 226
High Courts30 Sept 2026Allowed
Bapuso Bhau Khot & Ors. Vs Dada Balu Khot & Ors.
Bombay High Court · (2026) 09 BOM CK 5668
Mamlatdars' Courts Act-Section 5, 23(2)
High Courts30 Sept 2026Partly Allowed
Richa Shipping Private Limited Vs The Union Of India & Ors.
Bombay High Court · (2026) 09 BOM CK 5667
Customs Act, 1962-Section 110A, 110, 128, 129A
High Courts30 Sept 2026Dismissed
Mr Umesh Yeshwant Mayekar & Anr. Vs Mrs Sarojini Tulshidas Gawandi & Ors.
Bombay High Court · (2026) 09 BOM CK 5664
Portuguese Civil Code, 1867-Article 1911 to 1919, 1916, 2177Goa Succession, Special Notaries and Inventory Proceedings Act, 2012-Section 236, 460, 220, 330Goa, Daman and Diu (Administration) Act, 1962-Section 5(1)
High Courts30 Sept 2026Dismissed
Dilip S/o Hanumanji Kalaskar Vs Maharashtra Housing And Area Development Authority (MHADA) & Ors.
Bombay High Court · (2026) 09 BOM CK 5663
Maharashtra Housing and Area Development Authority Employees (Determination of Seniority) Regulations, 1987-Regulation 3, 3(1), 3(2), 3(2)(a)Maharashtra Housing and Area Development Authority Deputy Engineers (Recruitment) Rules, 1997-Rule 3(a)Constitution of India-Article 14, 16, 226
High Courts30 Sept 2026Allowed
Rajesh @ Bhola Bandu Natkar Vs The District Magistrate & Ors.
Bombay High Court · (2026) 09 BOM CK 5662
Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-offenders, Dangerous Persons, Video Pirates, Sand Smugglers, Persons Engaged in Black-Marketing of Essential Commodities, Illegal Gambling, Illegal Lottery and Human Trafficker Act, 1981-Section 3(2), 2(e-2)IPC-Sections 379, 34, 324, 323, 504, 506Mah. Land Revenue Act-Section 48(7), (8)
High Courts30 Sept 2026Allowed
M/s. Zuari Industries Ltd. & Anr. Vs The State Of Maharashtra
Bombay High Court · (2026) 09 BOM CK 5660
Fertiliser (Control) Order, 1985-Clauses 13, 19, 19(a)Essential Commodities Act, 1955-Section 7, 10
High Courts30 Sept 2026Allowed
ABC Vs State Of Maharashtra & Ors.
Bombay High Court · (2026) 09 BOM CK 5659
High Courts30 Sept 2026Dismissed
Pico Capital Private Limited Vs Vinod Kumar Chaturvedi & Ors.
Bombay High Court · (2026) 09 BOM CK 5658
Companies ActNegotiable Instruments Act, 1881-Sections 138, 141Code of Criminal Procedure, 1973-Sections 482, 362
High Courts30 Sept 2026Allowed
Municipal Corporation Of The City Of Pune Vs M/s. Pravinkumar Kantilal Agarwal
Bombay High Court · (2026) 09 BOM CK 5656
Constitution of India-Article 226Bombay Provincial Municipal Corporations Act, 1949-Section 406, 411
High Courts29 Sept 2026Allowed
Pawan Subhash Sarkale & Ors. Vs State Of Maharashtra & Anr.
Bombay High Court · (2026) 09 BOM CK 5355
Code of Criminal Procedure-Section 482, 156(1), 155(2)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Indian Penal Code, 1860-Section 385, 34, 383, 500